MAHIPAL SINGH CHARAN v. STATE

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT

JODHPUR

S.B. Criminal Misc(Pet.) No. 1464/2021 Mahipal Singh Charan S/o Bhawani Singh Charan, Aged About 48 Years, Shriji Colony, Near Ganesh Nagar, Rajsamand. ----Petitioner

Versus

1. State, Through P.p.

2. Suman Choudhary W/o Satveer Singh Chaudhary, Present Address - Kishore Nagar, Gandhi Sewa Sadan, Rajnagar, District Rajsamand.

----Respondents

For Petitioner(s) : Mr. Hinglag Dan Charan For Respondent(s) : Mr. MS Bhati, PP

Mr. Devendra Mehalana

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI Order

20/12/2022

1. Learned counsel for the petitioner and learned counsel for the complainant submit that the petitioner and the complainant have entered into a compromise in the on-going criminal proceedings. It is thus submitted that the parties are not inclined to proceed further in the matter.

2. Learned counsel for the parties have placed reliance on a decision of Supreme Court in case of Gian Singh V/s. State of Punjab & Anr. [(2012) 10 SCC 303].

3. Learned Public Prosecutor has got the factum of compromise dated 08.12.2022 verified through I.O. Factual report in this regard is taken on record.

4. In view of the compromise arrived at between the parties as

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(2 of 2) [CRLMP-1464/2021] well as verification of factum thereof by learned Public Prosecutor on the strength of the aforementioned factual report and applying the ratio in decision of Gian Singh Vs. State of Punjab & Anr. (supra), this Court deems it just and proper to invoke its inherent powers under Section 482 Cr.P.C.

5. Accordingly, the present misc. petition is allowed and the FIR No.119/2020 lodged at Police Station, Charbhuja, District Rajsamand for the offence under Sections 354, 354A, 354D, 509 IPC, alongwith entire proceedings pursuant thereto qua the petitioners are hereby quashed.

6. Stay petition also stands disposed of.

(DR.PUSHPENDRA SINGH BHATI), J.

164-Sanjay/-

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